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Judgment
6 paragraphs · 121 wordsRekha Borana, J
The present appeal pertains to the year 2017 and at that point of time, the defect of non-filing of the compensation certificate was pointed out. Despite time been granted by the Registrar (Admn.) on 03.03.2017 and further by the Court on 20.07.2023 and 22.02.2024, the defect has not been removed till date.
On 22.02.2024, the Court observed that if the defect is not removed within the stipulated period, the appeal shall be listed before the Court for dismissal on 18.03.2024.
As per the office report, the defect has not been removed till date.
In view of the same, the present appeal is dismissed in non-compliance.
All pending applications, if any, stand disposed of.